Patna High Court - Orders
Manish Kumarsingh vs The State Of Bihar on 4 August, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellanious No.21605 of 2011
Manish Kumar Singh
Versus
The State Of Bihar
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2 04-08-2011Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the state.
Taking into consideration that the petitioner is in jail custody since 13.03.2011 in a case registered under Sections- 399, 402, 414 of the Indian Penal Code on the allegation that one country-made pistol said to be made in Italy and four live cartridges were recovered from the conscious possession of the petitioner when he alongwith other accused had assembled to make preparation for committing dacoity and furthermore, for the offence of Arms Act, a separate case i.e. Mohania P.S. Case No. 76 of 2011 has been registered, let the petitioner, namely, Manish Kumar Singh be released on bail on furnishing bail bond of Rs 10,000/- (ten thousand) with two sureties of the like amount each in connection with Mohania P.S. Case No. 77 of 2011 to the satisfaction of Chief Judicial Magistrate, Kaimur at Bhabua.
AKV/- (Hemant Kumar Srivastava,J.)